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[Cites 0, Cited by 0] [Section 4H] [Entire Act]

State of Tamilnadu - Subsection

Section 4H(1) in Tamil Nadu Entertainments Tax Act, 1939

(1)Notwithstanding anything contained in this Act, there shall be levied and paid to the State Government, a tax (hereinafter referred to as the entertainment tax), on each payment for admission to any cinematograph exhibition of dubbed film, calculated at the rate of fifty per cent of the gross payment for admission inclusive of the amount of the tax.